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[Cites 0, Cited by 0] [Section 104(14)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(14)(iv) in Haryana Co-operative Societies Rules, 1989

(iv)Whenever the sale of any immovable property is not confirmed or is set aside, the deposit or the purchase money as the case may be, shall be returned to the purchaser.